T.V. BALASUBRAMANIAM Vs. U. RAJATHI

JUDGEMENT

(1.) The 2nd defendant, who lost before the Courts below, is the appellant herein.

(2.) The 1st respondent/plaintiff filed O.S. No. 3757/2011 on the file of the Court of VIII Assistant City Civil Court, Chennai, against the defendants praying for preliminary decree for partition of ?rd share in the suit schedule property and also for separate possession.

(3.) The Trial Court, after contest of the suit, has granted preliminary decree in favour of the 1st respondent/plaintiff vide judgment and decree dated 29.11.201 The 2nd defendant aggrieved by the preliminary decree passed by the Trial Court filed an appeal in A.S.No.187/2014 on the file of the Court of XVI Additional City Civil Court, Chennai.